94. Refund Certificate in respect of unutilised or excess stamps.
- In cases where the stamps paid [or amount paid through epayment system] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] for process fee remain unutilized either because the service of the notice has become unnecessary owing to the voluntary appearance of the party to be served or for some other reason, and in cases where by mistake stamps of a greater value than necessary have been affixed [or higher amount than necessary have been paid through e-payment system] [Inserted vide High Court Notification No. C. 2002/93, dated 30.8.2016.] by way of process fee, a refund certificate shall be granted to the party or his Advocate entitling him to the refund of [excess amount or] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] the value of the stamps or the excess stamps, as the case may be:Provided(i)the amount to be refunded is not less than Rs. 10/-and(ii)a note or motion for refund is made before the final disposal of the case concerned :Provided further that such unutilized or excess Court fee may be utilized for the purpose of process fee for any other process in the same proceedings.Printing
